(2)Notwithstanding such ceaser of operation.-(a)(i)every nomination for the payment of death-cum-retirement gratuity, or of non-contributory family pension;(ii)every form regarding the details of family of a Government servant for the purpose of [***] [Rule 83(2)(a)(ii) and Rule 83(2)(b) the word 'contributory' each omitted - GO.M3.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension ; and(iii)Every formal application for the sanction of Pension which a Government servant had made or given under the old rule shall be deemed to have been made or given under the corresponding provisions of these rules ;(b)any nomination for the payment of death-cum-retirement gratuity, or of non contributory family pension, any form regarding the details of family of a Government servant for the purpose of [***] [Rule 83(2)(a)(ii) and Rule 83(2)(b) the word 'contributory' each omitted - GO.M3.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension or any formal application for the sanction of pension, required to be made or given by a Government servant under the old rule but not made or given before the commencement of these rules shall be made or given after such commencement in accordance with the provisions of these rules ;(c)any case which pertains to the sanction of pension to a Government servant who had retired before the commencement of these rules and is pending before such commencement shall be disposed of in accordance with the provisions of the old rules as if these rules had not been made;(d)any case which pertains to the sanction of death-cum-retirement gratuity and family pension to the family of a deceased Government servant or of a deceased pensioner and is pending before the commencement of these rules shall be disposed of in accordance with the provisions of the old rule as if these rules had not been made.(e)subject to the provisions of clauses (c) and (d) anything done or any action taken under the old rule shall be deemed to have been done or taken under the corresponding provisions of these rules.Chapter - XII Foreign Service, Regular Establishments; the Cost of Which is Recovered By Establishment; Service Under Local Funds
